Section 38 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
38. Certain janmam estates to be treated as impartiable janmam estates for purposes of compensation.
- Where the powers of the janmi to alienate any property in janmam estate is restricted, the provisions of this Act relating to the payment and apportionment of compensation in respect of janmam estate held by impartiable tarwad shall, so far as may be, and subject to such rules as may be made by the Government in this behalf, apply to the payment and apportionment of the compensation payable in respect of t he janmam estate.
